Punjab-Haryana High Court
Sukhwinder Singh @ Shinda vs State Of Punjab on 14 November, 2022
Author: Harnaresh Singh Gill
Bench: Harnaresh Singh Gill
239 CRM-M-50412-2022 (O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-50412-2022 (O&M)
Date of decision: 14.11.2022
Sukhwinder Singh @ Shinda
...Petitioner
Versus
State of Punjab
...Respondent
CORAM: HON'BLE MR. JUSTICE HARNARESH SINGH GILL
Present: Ms. Satwant Mehta, Advocate for the petitioner.
Mr. Harkanwar Jeet Singh, AAG Punjab.
Mr. Saurabh Chawla, Advocate for
Mr. Tarun Sharma, Advocate for the complainant.
****
HARNARESH SINGH GILL, J. (ORAL)
Through this petition, the petitioner seeks interim regular bail for a period of 15 days, in FIR No.21 dated 09.02.2020, registered under Sections 307, 336, 323, 427, 148 and 149 IPC; Sections 302 and 326 IPC (added later on) and Sections 25 and 27 of the Arms Act, at Police Station Sadar Patti, District Tarn Taran, in order to attend his daughter's marriage, which is to be solemnized on 20.11.2022.
Learned counsel for the petitioner submits that son of the petitioner is also an accused in the above noted FIR and behind the bars and thus, there is nobody in the family to make the necessary arrangements and to perform all the rites and rituals. The functions of the marriage are to start from 15.11.2022.
1 of 2 ::: Downloaded on - 16-11-2022 02:22:19 ::: 239 CRM-M-50412-2022 (O&M) 2 In compliance of the order dated 07.11.2022 passed by this Court, learned State counsel placed on record the short reply by way of affidavit dated 13.11.2022 of the Deputy Superintendent of Police, Sub- Division Patti, District Tarn Taran, along with Annexures in the Court, the same is taken on record.
As per the short reply, ASI Rajpal Singh was deputed to verify the factum regarding the marriage of the daughter of the petitioner and regarding the same, the statements of the Sarpanch of the village and three Members of Panchayat were recorded and the statement of the owner of the Resort, booked for the marriage of Rupinder Kaur- daughter of the petitioner with Yadwinder Singh, was also recorded and it was found that the marriage of the daughter of the petitioner is fixed for 20.11.2022.
I have heard the learned counsel for the parties and gone through the documents placed on record.
In view of the above, the petition is disposed of and the petitioner is ordered to be released on interim regular bail for a period of one week w.e.f 17.11.2022 on execution of the bail/surety bonds to the satisfaction of the Chief Judicial Magistrate/ Duty Magistrate concerned.
The applicant-petitioner shall surrender before the jail authorities on expiry of period of interim regular bail.
(HARNARESH SINGH GILL)
14.11.2022 JUDGE
Mangal Singh
Whether reasoned/speaking? Yes/No
Whether reportable? Yes/No
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